Constitution of India, 1950 — Article 14Karnataka Entrance Test for Admission to Post Graduate Degree and Diploma (Medical and Dental) Courses Rules, 1987 — Rule 4 (b)

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High Courts06 Oct 1989

P. Rajeev and Others Vs The Karnataka State Construction Corporation Ltd.

Karnataka High Court · (1990) 3 KarLJ 1 : (1992) 1 LLJ 217

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2 (oo), 25 F

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High Courts06 Oct 1989Dismissed

Indian Hume Pipe Co. Ltd. Vs Bangalore Water Supply and Sewerage Board

Karnataka High Court · (1990) ILR (Kar) 1134

Constitution of India, 1950 — Article 14

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High Courts05 Oct 1989Allowed

Moktesars of Ganapathi Temple Vs Archaks

Karnataka High Court · (1989) ILR (Kar) 3380 : (1989) 3 KarLJ 532

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, 151, 96

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High Courts05 Oct 1989

Sri Jagadguru Murugarajendra Polytechnic and others Vs State of Karnataka and anothers

Karnataka High Court · AIR 1990 Kar 231 : (1990) ILR (Kar) 1004 : (1989) 3 KarLJ 626

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High Courts05 Oct 1989

S. Vijayalakshmi Vs Bangalore University and Another

Karnataka High Court · (1989) 3 KarLJ 457

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High Courts05 Oct 1989

Mir Fatheulla @ Babajan by Lr Vs Syed Nazir Sab and Others

Karnataka High Court · (1989) 3 KarLJ 90

Civil Procedure Code, 1908 (CPC) — Section 144Limitation Act, 1963 — Article 137

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High Courts04 Oct 1989Allowed

R. Krishnaswamy Rao Vs Lakshmaiah Setty

Karnataka High Court · (1990) ILR (Kar) 369 : (1989) 3 KarLJ 440

Karnataka Land Reforms Act, 1961 — Section 121 A, 48 A (3)

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High Courts04 Oct 1989

M. Abdul Majeed Vs A.K. Batabyal and Another

Karnataka High Court · (1990) CriLJ 766 : (1989) ILR (Kar) 3609

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)Customs Act, 1962 — Section 123, 2 (39)

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High Courts03 Oct 1989

G.N. Rajappa Naik Vs The Deputy Commissioner, Kolar Dist. and others

Karnataka High Court · AIR 1990 Kar 318 : (1990) 3 KarLJ 182

Constitution of India, 1950 — Article 226Revenue Recovery Act, 1890 — Section 3 (3), 7 (b)

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High Courts28 Sept 1989

Moosa Salt Wakf Vs Special Land Acquisition Officer

Karnataka High Court · (1990) ILR (Kar) 535 : (1989) 3 KarLJ 466

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 24 (2), 3 (1), 7 (1)

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